Punjab act 017 of 2022 : The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Amendment Act, 2022 (Punjab Act No. 17 of 2022)

11 Aug 2022
Department
  • Department of Parliamentary Affairs

PUNJAB GOVT. GAZ. (EXTRA), AUGUST 11, 2022

(SRVN 20, 1944 SAKA)

60

EXTRAORDINARY

Published by Authority

CHANDIGARH, THURSDAY, AUGUST 11, 2022

(SRAVANA 20, 1944 SAKA)

( lxxvi )

LEGISLATIVE SUPPLEMENT

Contents Pages Part - I Acts

The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Amendment Act, 2022

(Punjab Act No. 17 of 2022)

Part - II Ordinances

Nil

Part - III Delegated Legislation

Nil

Part - IV Correction Slips, Republications and Replacements

Nil _____ .. 61-62

1

61

PART I

GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 11th August, 2022

No.17-Leg./2022.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 4th day of August, 2022, is hereby published for general information:-

THE PUNJAB STATE LEGISLATURE MEMBERS

(PENSION AND MEDICAL FACILITIES REGULATION)

AMENDMENT ACT, 2022

(Punjab Act No. 17 of 2022)

AN

ACT

further to amend the Punjab State Legislature Members (Pension and Medical Facilities Regulation) Act, 1977. BE it enacted by the Legislature of the State of Punjab in the Seventy-third Year of the Republic of India as follows:-

1. (1) This Act may be called the Punjab State Legislature Members (Pension and Medical Facilities Regulation) Amendment Act, 2022.

(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.

2. In the Punjab State Legislature Members (Pension and Medical Facilities Regulation) Act, 1977, in section 3, for sub-section (1), the following sub-section shall be substituted, namely:-

"(1) There shall be paid to every person, who remained as a member, a pension of sixty thousand rupees per mensem plus Dearness Allowance thereon (as admissible to the Punjab Government pensioners), irrespective of the number of terms he had served as a member and irrespective of the tenures of the Punjab Vidhan Sabha, in which he had served as a member:

Short title and

commencement.

Amendment in

section 3 of

Punjab Act 5 of

1977.

62

2634/8-2022/Pb. Govt. Press, S.A.S. Nagar Provided that when a person, who had served as a member, attains the age of sixty-five years, seventy-five years and eighty years, he shall, respectively, be entitled to an increase of five per cent, ten per cent and fifteen per cent of the basic pension, admissible to him at the attainment of such age.".

NAVAL KUMAR,

Secretary to Government of Punjab, Department of Legal and Legislative Affairs.